Section 261 — Compliance with section 230.
Bharatiya Nagarik Suraksha Sanhita, 2023
When, in any warrant-case instituted on a police report, the accused appears or is brought before a Magistrate at the commencement of the trial, the Magistrate shall satisfy himself that he has complied with the provisions of section 230.Open in Lexace · Ask the AI about this section